LAWS(KAR)-2021-5-42

SUJATHA Vs. REVANNA

Decided On May 28, 2021
SUJATHA Appellant
V/S
Revanna Respondents

JUDGEMENT

(1.) Sri M. Vinaya Keerthy, learned counsel for appellant and Sri K. Shrihari, learned counsel for respondents have appeared through video conferencing.

(2.) This appeal is posted for Admission after issue of notice to respondents.

(3.) For the sake of convenience, the parties are referred to their ranking in the trial Court.